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Union of India - Section

Section 17 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006

17.

/791In exercise of the powers conferred by sub-section (1) read with clause (aa) of sub-section (2) of section 24 of the National Commission for Minority Educational Institution Act, 2004 (2 of 2005), the Central Government hereby makes the following rules, namely:-